31. Power to limit powers of local authorities over petroleum .-Where any enactment confers powers upon any local authority in respect of the transport or storage of petroleum, the [Central Government] may, by notification in the Official Gazette,-
(a)limit the operation of such enactment, or(b)restrict the exercise of such powers, in any manner [it] [Substituted by A.O. 1937. ] deems fit.
